Allahabad High Court
Rambhavan @ Rambhavan Prasad vs Union Of India And 4 Others on 1 July, 2025
Author: Saurabh Srivastava
Bench: Saurabh Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:105340 Court No. - 77 Case :- APPLICATION U/S 528 BNSS No. - 6163 of 2025 Applicant :- Rambhavan @ Rambhavan Prasad Opposite Party :- Union Of India And 4 Others Counsel for Applicant :- Akhilesh Singh,Yogendra Yadav Counsel for Opposite Party :- G.A.,Jai Prakash Rai Hon'ble Saurabh Srivastava,J.
1. Heard learned counsel for the applicant, Shri Jai Prakash Rai, learned counsel appearing on behalf of opposite party nos. 1 and 3, learned AGA and perused the record.
2. The applicant has invoked the inherent jurisdiction of this Court assailing the order dated 12.12.2024 passed by the learned Chief Judicial Magistrate, Court No.17, Deoria (Annexure No.1) rejecting the application dated 8.10.2024 moved on behalf of the present applicant for granting permission to go abroad in Case No.6573 of 2020 arising out of Case Crime No.339 of 2020 under Sections 323, 504, 506, 325 and 269 IPC and Section 51(b) of Disaster Management Act 2005, Police Station Kotwali District Deoria.
3. Facts culled out from the averment made in the instant application are that passport issued to the applicant on 29.04.2014 was valid upto 28.04.2024. In the meantime one Patiraj Prasad has lodged an FIR, being Case No. 339 of 2020 dated 09.06.2020, against five named and two unknown person including present applicant leveling allegation of abusing and marpeet showing the date of occurrence of offence on 09.06.2020 at about 13:26 PM. After due investigation, the Investigating Officer has submitted charge sheet dated 7.7.2020 arraigning the three accused persons including present applicant under Sections 323, 504, 506, 325 and 269 IPC and Section 51(b) of Disaster Management Act 2005. During pendency of trial, present applicant has applied for renewal of his passport and, as per legal requirements, moved an application dated 8.10.2024 for permission to go abroad. Learned trial court concerned has rejected the said application for want of legal provision/jurisdiction, vide order dated 12.12.2024, which is under challenge before this court.
4. Learned counsel for the applicant submits that in the matter where criminal proceeding in respect of an offence alleged to have been committed by any accused is pending before the criminal court in India, there is a requirement of court permission to visit abroad. Learned trial court has illegally rejected the application for want of legal provision inasmuch as by virtue of notification dated 25.8.1993 promulgated by the Central Government under Section 22 of Passport Act, 1967, the court concerned is authorized to consider the application for granting permission to go abroad during pendency of the criminal proceedings in respect of offence alleged to have been committed by the accused/applicant. It is further submitted that mere pendency of the criminal case cannot be a fit ground to reject the application for permission to go abroad.
5. Having considered the rival submissions advanced by the learned counsel for the applicant and perusal of record, it is manifested that point for consideration in the instant matter lies in a narrow compass as to whether the court is authorized to give permission to accused to go abroad while the trial is pending consideration against him for the offence alleged to have been committed by him. Section 6 of the Passports Act, 1967 enunciates the deterrent provision in issuance of passport; travel documents etc. Section 6 (2) (b) of the Passports Act, 1967, denotes that in case any proceeding is pending against any accused in respect of any offence alleged to have been committed by him before the criminal court in India, his application for passport can be refused. For ready reference, Section 6 (2)(f) of the Passports Act, 1976 is quoted hereinbelow:
6. Refusal of passports, travel documents. etc. (1) Subject to the other provisions of this Act, the passport authority shall refuse to make an endorsement for visiting any country under clause (b) or clause (c) of sub-section (2) of section 5 on any one or more of the following grounds, and on no other ground, namely:-
(a) that the applicant may, or is likely to, engage in such country in activities prejudicial to the sovereignty and integrity of India;
(b) that the presence of the applicant in such country may, or is likely to, be detrimental to the security of India;
(c) that the presence of the applicant in such country may, or is likely to, prejudice the friendly relations of India with hat or any other country;
(d) that in the opinion of the Central Government the presence of the applicant in such country is not in the public interest.
(2) Subject to the other provisions of this Act, the passport authority shall refuse to issue a passport or travel document for visiting any foreign country under clause (c) of sub-section (2) of section 5 on any one or more of the following grounds, and on no other ground, namely:-
(a) that the applicant is not a citizen of India;
(b) that the applicant may, or is likely to, engage outside India in activities prejudicial to the sovereignty and integrity of India;
(c) that the departure of the applicant from India may, or is likely to, be detrimental to the security of India;
(d) that the presence of the applicant outside India may, or is likely to, prejudice the friendly relations of India with any foreign country;
(e) that the applicant has, at any time during the period of five years immediately preceding the date of his application, been convicted by a court in India for any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than two years;
(f) that proceedings in respect of an offence alleged to have been committed by the applicant are pending before a criminal court in India;
(g) that a warrant or summons for the appearance, or a warrant for the arrest, of the applicant has been issued by a court under any law for the time being in force or that an order prohibiting the departure from India of the applicant has been made by any such court;
(h) that the applicant has been repatriated and has not reimbursed the expenditure incurred in connection with such repatriation:
(i) that in the opinion of the Central Government the issue of a passport or travel document to the applicant will not be in the public interest."
6. A bare perusal of Section 6 (2)(f) of the Passports Act, 1976 evinces that the passport authority can refuse the issuance of passport or travel document for visiting any foreign country on several grounds as mentioned in Sub-section 2 including the ground No. (f) wherein issuance of passport can be refused on the ground of pendency of criminal case. The provision as enunciated under Section 6 of the Passports Act, 1976 with respect to the refusal of passport/travel documents etc is not an absolute provision declining the person concerned for issuance of the passport. However, same is subject to the provisions of exemption as enunciated under Section 22 of the Passports Act, 1967. For ready reference, Section 22 of the Passport Act, 1967 is quoted hereinbelow:
22. Power to exempt.-Where the Central Government is of the opinion that it is necessary or expedient in the public interest so to do, it may, by notification in the Official Gazette and subject to such conditions, if any, as it may specify in the notification,-
(a) exempt any person or class of persons from the operation of all or any of the provisions of this Act or the rules made thereunder; and
(b) as often as may be, cancel any such notification and again subject, by a like notification, the person or class of persons to the operation of such provisions.
7. Bare perusal of Section 22 of the Passports Act, 1967 reveals that the Central Government has been authorized to issue a notification in the official gazette subject to some conditions to exempt any person or class of persons from the operation of all or any of the provisions of this Act or rules made thereunder in exercise of its power. Under Section 22 of the Passports Act, 1967, the Central Government has issued a notification in official gazette promulgated on 25th August, 1993. For ready reference, said notification is reproduced hereinbelow:
MINISTRY OF EXTERNAL AFFAIRS NOTIFICATION New Delhi, the 25th August, 1993.
G.S.R. 570(E). -In exercise of the powers confer ed by clause (a) of Section 22 of the Passports Act 1967 (15 of 1967) and in supersession of the notification of the Government of India in the Ministry of External Affairs No. G.S.R. 298(E), dated the 14th April, 1976, the Central Government, being of the opinion that it is necessary in public interest to do so, hereby exempts citizens of India against whom proceedings in respect of an offence alleged to have been committed by them are pending before a criminal court in India and who produce orders from the court concerned permitting them to depart from India, from the operation of the provisions of Clause (f) of sub-section (2) of Section 6 of the said Act, subject to the following conditions, namely:
(a) the passport to be issued to every such citizen shall be issued-
(i) for the period specified in order of the court referred to above, if the court specifies a period for which the passport has to be issued; or
(ii) if no period either for the issue of the passport or for the travel abroad is specified in such order, the passport shall be issued for a period one year;
(iii) if such order gives permission to travel abroad for a period less than one year, but does not specify the period validity of the passport, the passport shall be issued for one year; or
(iv) if such order gives permission to travel abroad for a period exceeding one year, and does not specify the validity of the passport, then the passport shall be issued for the period of travel abroad specified in the order.
(b) any passport issued in terms of (a) (ii) and (a) (iii) above can be further renewed for one year at a time, provided the applicant has not travelled abroad for the period sanctioned by the court; and provided further that, in the meantime, the order of the court is not cancelled or medified;
(c) any passport issued in terms of (a) (i) above can be further renewed only on the basis of a fresh court order specifying a further period of validity of the passport or specifying a period for travel abroad,
(d) the said citizen shall give an undertaking in writing to the passport issuing authority that he shall, if required by the court concerned, appear before it at any time during the continuance in force of the passport so issued.
[No. VI 401/37/79) L. K. PONAPPA, Jt. Secy. (CPV)"
8. Under the notification quoted above, the Central Government has exempt the person concerned, against whom criminal proceeding for an offence alleged to have been committed by him is pending before the criminal court in India as enunciated under Section 6(2)(f) of the Passports Act, 1967, subject to some conditions as mentioned in notification. As per the verdict of the notification, such person can be permitted to depart from India if he produces an order from the court concerned permitting him to depart from India before whom criminal case is pending for the offence alleged to have been committed by him. Meaning thereby, the provision of refusal of the passport as enunciated under Section 6 of the Passport Act, 1967 is subject to the exemption exercised by the Central Government under Section 22 of the Passport Act.
9. Having considered the provision, as cited above, in the light of the given circumstances of the present case, I am of the considered opinion that the application moved by the present applicant for the permission to go abroad is liable to be considered under the provisions of the notification promulgated by the Central Government dated 25.8.1993 and the conditions mentioned therein.
10. Resultantly, to secure the ends of justice, instant application under Section 528 B.N.S.S. is hereby allowed and the order dated 12.12.2024 passed by the learned Chief Judicial Magistrate, Court No.17, Deoria in application dated 08.10.2024 (State vs. Uattim Prasad & others) is hereby quashed. The Application dated 08.10.2024 is restored and the parties are relegated before the court concerned, who is hereby directed to pass fresh order in the aforesaid application moved on behalf of the present applicant considering the notification dated August 25, 1993 as mentioned above.
Order Date :- 1.7.2025 Rakesh